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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(5)(i) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(i)The Settlement Officer may, at anytime, either suo motu or on the application of any person, review an order passed by him under sub-section (1) on any one or more of the following grounds, namely :-